SUSHILA Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present revision petition has been preferred by the revisionists challenging the impugned order dated 19.01.2019 passed by the Ld. Trial Court whereby the following charge was framed against both the revisionists:

(2.) Further a separate charge was also framed against revisionist No. 2 Anand Kumar Thakur which reads as follows :

(3.) In brief, the facts of the case of the prosecution are that on 01.05.2018 at about 7:15 PM, complainant Neelam w/o Shri Deepak Yadav came to police station Najafgarh along with her husband and gave her statement in which she stated that seven years ago her father sold his ancestral land in village. One person namely Shekhar Kumar was her father's friend, so her father had shared this deal with him. After some time Shekhar Kumar asked her father to purchase property bearing No. 46, P-3 Block, Gali No.10 New Roshanpura, New Delhi. So her father handed over Rs. 22 Lakh to Shekhar Kumar to purchase the said property, but he fraudulently purchased the said property in his own name and whenever they used to talk about Rs.22 Lakh to Shekhar Kumar, he usually used to switch off his mobile phone.